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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Tamilnadu - Subsection

Section 91(1) in Tamil Nadu Panchayats Act, 1994

(1)No member shall vote on, or take part in the discussion of, any question coming up for consideration at a meeting of the Panchayat or any Committee if the question is one in which, apart from its general application to the public, he has any direct or indirect pecuniary interest by himself or his partner.